COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 1,375 of 3,665

High Courts06 Feb 2012Allowed

M/s. Shah Jagshi Jethabhai, 549, Meru Towers-A, Jame Jamshed Road, Matunga (C.R.), Mumbai - 400019 Vs J.N. Construction, 701, Horizon View, 1/A, Raheja Complex, Seven Bungalows, Versova, Mumbai - 400061

Bombay High Court · (2012) 3 BomCR 546 : (2012) 114 BOMLR 785

Arbitration and Conciliation Act, 1996 — Section 11, 28(3), 34Contract Act, 1872 — Section 73, 74Evidence Act, 1872 — Section 101, 102, 103

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High Courts06 Feb 2012

The State of Maharashtra and The Executive Engineer, M.I.E.G.S. Beed Vs Haribhau Kakade

Bombay High Court · (2012) 6 ALLMR 356 : (2013) 1 BomCR 801 : (2012) 3 MhLj 767

Civil Procedure Code, 1908 (CPC) — Section 48, 80, 9Land Acquisition Act, 1894 — Section 34, 4(1)

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High Courts06 Feb 2012

Shree Siayaram Fab Private Limited Vs Siyaram Silk Mills Ltd., Mr. Satya Narayan Tawani, Mr. Kailash Chand Tawani and Mr. Kamal Kishore Gupta

Bombay High Court · (2012) 2 ALLMR 806 : (2012) 2 BomCR 489 : (2012) 3 MhLj 387

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151, 28(3), 29, 30

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High Courts06 Feb 2012Allowed

Vitthal Bobade, Presently in Jail, Vs The State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 371

Criminal Procedure Code, 1973 (CrPC) — Section 173(2)Penal Code, 1860 (IPC) — Section 391, 392, 394, 395, 397

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High Courts06 Feb 2012Dismissed

Union of India Vs Shah Nanji Nagsi Exports Pvt. Ltd.

Bombay High Court · (2013) 289 ELT 255

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High Courts03 Feb 2012

Bashiroddin Mohammad Afazal (died) through L.Rs. Niyajoddin Bashiroddin Mujawar and Others Vs Nasruddin Mohammad Fajal Mujawar and Jiauddin Jaharoddin Mujawar

Bombay High Court · (2012) 2 ALLMR 787 : (2012) 3 BomCR 124 : (2012) 3 MhLj 665

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

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High Courts03 Feb 2012

Kiron B. Dhingra Vs Union of India and Another

Bombay High Court · (2012) 5 ALLMR 182 : (2012) 2 BomCR 526 : (2012) 133 FLR 167 : (2012) 4 LLJ 154 : (2012) 3 MhLj 334

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 7A, 7Q

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High Courts03 Feb 2012Allowed

Mr. Kamaludin Sumani Vs Manuel Barreto Xavier and Others

Bombay High Court · (2012) 4 ALLMR 256

Constitution of India, 1950 — Article 226, 227Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 22(1), 22(2), 32(4)

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High Courts03 Feb 2012

Kashmira Robert Lobo Nee Kashmira Soli Batiwala Vs Soli Bahadurji Batiwala and Robert Rosario Lobo Soli Bahadurji Batiwala Vs Kashmira Robert Lobo Nee Kashmira Soli Batiwala and Robert Rosario Lobo

Bombay High Court · (2012) 2 ALLMR 855 : (2012) 2 BomCR 568 : (2012) 3 MhLj 396 : (2012) 2 RCR(Rent) 316

Civil Procedure Code, 1908 (CPC) — Section 9AMaharashtra Rent Control Act, 1999 — Section 15, 25, 26

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High Courts03 Feb 2012Dismissed

Sachin Dadarao Borude Vs The State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 717 : (2012) 114 BOMLR 674

Arms Act, 1959 — Section 25(1A), 7(1)Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

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High Courts03 Feb 2012

Nirav Deepak Modi of Bombay, Indian Inhabitant, Vs Najoo Behram Bhiwandiwala of Bombay, Indian Inhabitant,Ami Merchandising Pvt. Ltd., , Surendra B. Agarwal and Anuj Agarwal

Bombay High Court · AIR 2012 Bom 50 : (2012) 2 ALLMR 809 : (2012) 2 BomCR 1 : (2012) 3 MhLj 370

Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 2Registration Act, 1908 — Section 49

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High Courts03 Feb 2012Dismissed

Prashant Timblo, 29, Parijat, 95, Marine drive, Mumbai 400 020 Vs Dilip Timblo, ''Zaiwanti'', Fr. Agnelo Road, Cupangal Gogol, P.O. Fatorda, Margao, Goa. 403 601

Bombay High Court · (2012) 02 BOM CK 0150

Arbitration and Conciliation Act, 1996 — Section 16, 17, 18, 19, 20Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11

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High Courts03 Feb 2012Dismissed

Mrs. Irene Barbosa Vs Shri Francis Thomas Gonsalves and Ors

Bombay High Court · (2012) 3 ALLMR 401 : (2013) 2 BomCR 160

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227

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High Courts03 Feb 2012

Eric Fernandes Vs Mr. Balbir Singh Chabra and Others

Bombay High Court · (2012) 4 ALLMR 261

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17Evidence Act, 1872 — Section 65B

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High Courts03 Feb 2012Dismissed

D.M. Neterwala, Businessman Dai-Ichi Karkaria Ltd. Libery Building, Sir Vithaldas Thackersey Marg, Mumbai 400 020 Vs The State

Bombay High Court · (2012) 02 BOM CK 0133

Negotiable Instruments Act, 1881 (NI) — Section 139Penal Code, 1860 (IPC) — Section 227, 239, 245, 34, 406

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High Courts03 Feb 2012Allowed

Amidev Agro Care Pvt. Ltd. Vs Union of India

Bombay High Court · (2012) 26 STR 299 : (2012) 36 STT 147

Central Excises and Salt Act, 1944 — Section 37C, 37C(1)

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High Courts03 Feb 2012Allowed

Ramesh Wani Vs The State of Maharashtra

Bombay High Court · (2012) 2 ALLMR 779 : (2012) 3 BomCR 73 : (2012) 3 MhLj 113

Land Acquisition Act, 1894 — Section 17

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High Courts03 Feb 2012

Kamlya Dehu Waghmare At present in Kolhapur Central Jail Vs The State of Maharashtra

Bombay High Court · (2012) BomCR(Cri) 618

Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 302, 304(I)

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High Courts03 Feb 2012

Shri Uttam H. Jadhav Vs Shri Vishwanath N. Jadhav and Others

Bombay High Court · (2012) 3 ALLMR 382 : (2012) 4 BomCR 90 : (2012) 3 MhLj 563

Bombay General Clauses Act, 1904 — Section 10, 124, 129, 129(1), 130Bombay Village Panchayats Act, 1958 — Section 14, 16

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High Courts03 Feb 2012Dismissed

Executive Engineer, W.D.I, Irrigation Dept., Panaji-Goa, The Assistant Engineer, Sub-Div, VI, W.D.I., Irrigation Department, Bicholim-Goa and The State of Goa Vs Shri Subhash Vasudev Tilve

Bombay High Court · (2012) 02 BOM CK 0050

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